Section 200(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Whoever on any part of a public road, land or building, after it has vested in, or has become the property of, a Zilla Parishad shall build, or set up, any wall or any fence, rail, post, stall, verandah, platform, plinth, step or any projecting structure or thing, or other encroachment or obstruction, or shall deposit, or cause to be placed or deposited, any box, bale, package or merchandise or any other thing on any part of any such road, land or building, or in, or over, or upon, any open drain, gutter, sever or aqueduct in such road, land or building, shall, on conviction, be punished with fine which may extend to twenty-five rupees.
